R KAPUR Vs. DIRECTOR OF INSPECTION PAINTING AND PUBLICATION INCOME TAX
LAWS(SC)-1994-9-89
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on
September 29,1994
R Kapur
Appellant
VERSUS
Director Of Inspection Painting And Publication Income Tax
Respondents
JUDGEMENT
Mohan, J. -
(1.) Leave granted.
(2.) The facts in brief in this appeal are as under:
(3.) The appellant retired as Director General of Income-tax on 28-2-1986. He was informed that his payment of gratuity could not be made till the receipt of No Demand Certificate from the Directorate of Estates.;
(2.) The facts in brief in this appeal are as under:
(3.) The appellant retired as Director General of Income-tax on 28-2-1986. He was informed that his payment of gratuity could not be made till the receipt of No Demand Certificate from the Directorate of Estates.;
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